Bill Summary
The Constitution (Scheduled Castes) Order (Amendment) Bill, 2023
- The Constitution (Scheduled Castes) Order (Amendment) Bill, 2023, was introduced in Lok Sabha on July 24, 2023. The Bill amends the Constitution (Scheduled Caste) Order, 1950, with respect to its application to Chhattisgarh. The Order lists the castes and tribes deemed to be Scheduled Castes in states and union territories.
- Scheduled Castes in Chhattisgarh: The Bill includes Mahara and Mahra communities as synonyms of the Mehra, Mahar, and Mehar communities in Chhattisgarh.
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